COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 53 of 69

High Courts05 Mar 2002Dismissed

T.P.M. Chowdeswara Rao Vs Mandal Revenue Officer, Orvakal Mandal, Kurnool Dist. and Others

Andhra Pradesh High Court · (2002) 3 ALD 53

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3Constitution of India, 1950 — Article 226

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High Courts05 Mar 2002Dismissed

K. Balakrishna Reddy Vs Director, Mines and Geology, Hyd. and Others

Andhra Pradesh High Court · (2002) 3 ALD 612

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(5)Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 24A

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High Courts05 Mar 2002

Erlapalli Prakasham Vs State of A.P.

Andhra Pradesh High Court · (2002) 3 ACC 227 : (2002) 1 ALD(Cri) 621 : (2002) 2 ALT(Cri) 4

Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 304A, 337, 338, 7

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High Courts05 Mar 2002Dismissed

B.R. Koteswara Rao Vs C. Rameswari Bai @ Devi and Another

Andhra Pradesh High Court · (2002) 3 ALD 337 : (2002) 6 ALT 1 : (2002) 1 APLJ 496

Transfer of Property Act, 1882 — Section 53A

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High Courts01 Mar 2002Allowed

Yerasi Ankamma Vs K.L. Syama Sunder Reddy and Others

Andhra Pradesh High Court · (2004) 2 ALT 32

Evidence Act, 1872 — Section 44, 68Hindu (Prohibition of Bigamy) Act, 1949 — Section 3Succession Act, 1925 — Section 63

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High Courts01 Mar 2002Dismissed

Union of India and Others Vs V.V. Rama Rao

Andhra Pradesh High Court · (2002) 03 AP CK 0092

Telegraph Rules, 1951 — Rule 443

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High Courts01 Mar 2002Dismissed

Executive Director, District Scheduled Caste Service Co-operative Society Limited, Guntur and Another Vs Presiding Officer, Labour Court, Guntur and Another

Andhra Pradesh High Court · (2002) 4 ALD 116 : (2002) 94 FLR 541

Industrial Disputes Act, 1947 — Section 25F

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High Courts01 Mar 2002

Sai Padma Traders and Another Vs Andhra Cements Limited and Another

Andhra Pradesh High Court · (2002) 03 AP CK 0086

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 304A, 337

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High Courts01 Mar 2002

P. Ilesh Yadav Vs P. Suvarna and Another

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 606 : (2002) 2 ALT(Cri) 29 : (2003) 1 DMC 752

Dowry Prohibition Act, 1961 — Section 6, 8Penal Code, 1860 (IPC) — Section 107, 120B, 34, 403, 494

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High Courts01 Mar 2002Dismissed

M.A. Rasheed and Another Vs T.S. Mahaboob Basha

Andhra Pradesh High Court · (2002) 3 ALD 301 : (2002) 3 ALT 293 : (2002) 1 APLJ 363

Civil Procedure Code, 1908 (CPC) — Section 151, 153

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High Courts01 Mar 2002Allowed

P.G. Raveendranath [A-7], Managing Partner , P.V.S. Industries, Manufacturer of Lakshmi Brand Pesticide Formulations Vs State and Another

Andhra Pradesh High Court · (2002) 03 AP CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 100Insecticides Act, 1968 — Section 17(1), 18(1), 21(2), 3Penal Code, 1860 (IPC) — Section 187

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High Courts01 Mar 2002

Neelam @ Bendila Lachaiah and Another Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 539

Penal Code, 1860 (IPC) — Section 107, 306

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High Courts01 Mar 2002

Kuppam Chalapathi Rao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 338 : (2002) 2 ALT(Cri) 565

Criminal Procedure Code, 1973 (CrPC) — Section 248, 360Penal Code, 1860 (IPC) — Section 304A, 337

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High Courts28 Feb 2002Allowed

P. Ravindra Babu Vs Municipal Corporation, Visakhapatnam and Others

Andhra Pradesh High Court · AIR 2002 AP 332 : (2002) 5 ALT 829

Constitution of India, 1950 — Article 14Hyderabad Municipal Corporation Act, 1955 — Section 618

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High Courts28 Feb 2002Dismissed

Syndicate Bank, Branch at Hanamkonda Vs Excise Superintendent, Excise Department, Warangal, Warangal District

Andhra Pradesh High Court · (2003) 1 ALT 440 : (2003) 2 BC 215

Andhra Pradesh Excise Act, 1968 — Section 65(1), 70Limitation Act, 1963 — Section 29Revenue Recovery Act, 1864 — Section 52A, 59

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High Courts28 Feb 2002Allowed

H.N.D. Mulla Feroze Vs K.V.D. Prasad Rao and Another

Andhra Pradesh High Court · (2004) 55 SCL 509

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Feb 2002Dismissed

The Engineer-in-Chief, I and CAD (PW.Estt.L) Department and Others Vs B. Laxminarayana and Another

Andhra Pradesh High Court · (2002) 02 AP CK 0182

Industrial Disputes Act, 1947 — Section 11B

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High Courts28 Feb 2002Dismissed

G. Sreedhar Vs Government of A.P. and Others

Andhra Pradesh High Court · (2002) 2 ALD 764 : (2002) 2 ALT 455

Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 4(2)

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High Courts28 Feb 2002Allowed

G. Varalakshmi Vs K. Pullamma (died) and Others

Andhra Pradesh High Court · (2002) 3 ALD 211

Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 6

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High Courts28 Feb 2002Dismissed

Bhainsa Municipality Vs Engineer-in-Chief Public Health and Municipal Engineering Department, Hyderabad and Others

Andhra Pradesh High Court · (2002) 3 ALD 735

Andhra Pradesh Municipalities Act, 1965 — Section 125, 133, 134, 135, 136Constitution of India, 1950 — Article 226, 243

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